Vyshak Mohan vs State Of Kerala
2024 Latest Caselaw 28992 Ker

Kerala High Court

Vyshak Mohan vs State Of Kerala on 3 October, 2024

Author: C.S.Dias

Bench: C.S.Dias

                                                       2024:KER:73157

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
                     BAIL APPL. NO. 5341 OF 2024
        CRIME NO.462/2024 OF KUMILY POLICE STATION, IDUKKI
        AGAINST   THE   ORDER/JUDGMENT   DATED   20.06.2024   IN   CRMC
NO.494 OF 2024 OF DISTRICT COURT & SESSIONS COURT,THODUPUZHA

PETITIONER:
          VYSHAK MOHAN
          AGED 34 YEARS
          S/O MOHANAN, THUNDATHIL HOUSE, CHAKKUPALLAM,
          KUMILY, IDUKKI DISTRICT, PIN - 685509


            BY ADVS.
            T.A.UNNIKRISHNAN
            K.K.AKHIL
            T. SREELAKSHMI UNNIKRISHNAN


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
            KERALA, ERNAKULAM, PIN - 682031

    2       SINDHU
            W/O BIJU, ATTINKADAVIL, THOOKKUPALAM SECRETARY,
            IDUKKI DISTRICT DEALERS CO-OPERATIVE SOCIETY,
            NEDUMKANDAM, PARATHODU, IDUKKI DISTRICT.IS ADDED AS
            AN INTERVENOR AS PER ORDER DATED 22.7.2024 IN CRL
            M.A.NO.1 OF 2024
            BY ADVS.
            DINESH THANKAPPAN
            R.REJI (ATTINGAL)


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.10.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                      2024:KER:73157
BAIL APPL. NO. 5341 OF 2024

                                  2




               Dated this the 3rd day of October, 2024

                               ORDER

The learned counsel appearing for the petitioner

submits that the bail application has become infructuous,

since the petitioner has been arrested. The said

submission is recorded.

Resultantly, the bail application is dismissed as

infructuous.

SD/-

C.S.DIAS, JUDGE

rmm3/10/2024